RAVJI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers. This is first bail application filed by the applicant under Sec. 439 of Cr.P.C. as he is implicated in connection with Crime No.42/2021 registered at Police Station Chandrashekhar Azad Nagar, Alirajpur (MP) for offence punishable under Sec. 34(2) and 46 of the Madhya Pradesh Excise Act, 1915. The applicant is in custody since 30/10/2023.

(2.) As per prosecution story, the applicant was also involved in the aforesaid case wherein, 1080 bulk liters of unauthorized liquor has been seized from the possession of co-accused Umesh and Umesh in his memo prepared under Sec. 27 of the Evidence Act has stated that the vehicle in which the liquor was being transported, belongs to the present applicant.

(3.) The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.50,000.00 (rupees fifty thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Sec. 437 (3) Criminal Procedure Code, 1973. Certified copy as per rules.